Ajay Arora vs State Of Chhattisgarh
2025 Latest Caselaw 2460 Chatt

Chattisgarh High Court

Ajay Arora vs State Of Chhattisgarh on 17 March, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 249 of 2004

AJAY ARORA versus STATE OF CHHATTISGARH Order Sheet

17/03/2025 Shri Amiya Bhushan and Md. Zakir Anam Shah, Advocates for appellant Nos. 1 & 8.

Shri Arvind Shrivastava, Advocate for appellant No.2. Shri Raghvendra Pradhan and Shri Sanjay Sindwani, Advocate for appellant No. 3.

Shri Shakti Raj Sinha, Advocate for appellant Nos. 4, 5 & 7.

Shri Y. C. Sharma, Senior Advocate along with Ms. Pooja Loniya, Advocate for appellant No.6.

Shri Jitendra Shrivastava, Govt. Advocate along with Shri RCS Deo, Panel Lawyer for the State.

Arguments of Shri Shakti Raj Sinha, counsel for the appellant No.4,5 & 7, argument of Shri Raghvendra Pradhan along with Shri Sanjay Sindwani, counsel for appellant No.3 as well as the arguments on behalf of State are concluded.

Reserved for judgment. Sd/-

(Ravindra Kumar Agrawal) Judge Inder